STATE OF HIMACHAL PRADESH Vs. GURDEV SINGH

JUDGEMENT

(1.) Challenging the acquittal for the offences of hurt, grievous hurt and wrongful restrain, the State has come up before this Court.

(2.) On 13/10/2006, complainant Bholi Devi, (PW-2) visited the Police post Daulatpur and informed them about the beatings administered to her and her daughter Veena PW-3 by both the accused persons. The said information was recorded in DDR No.31 dtd. 13/10/2006 in police Post Daulatpur. The memo containing such extract of DDR form part of the record Ex.PW-7/B.

(3.) The complainant Smt. Bholi Devi, informed the investigator that in the morning at 6.00 a.m. her daughter Veena Kumari had gone to attend the call of nature towards a creek. At that time her sister-in-law (Devrani) Usha Devi (A-2) caught hold of her and started giving beatings to her. On hearing her commotion, she rushed towards the spot. She noticed that Usha Devi had caught hold of her daughter and giving beatings to her with fist blows and hands. When she tried to save her daughter from the clutches of Usha Devi then in the meantime Gurdev Singh A-1, her husband came there. He was having a Bamboo stick with him. On reaching, he started beating both of them with Bamboo stick. Gurdev Singh inflicted stick blows on her both arms and also inflicted multiple hits on her daughter.